NEW INDIA ASSURANCE CO. LTD. Vs. SAU.RUKHMABAI

JUDGEMENT

(1.) This appeal is against the Judgment of Motor Accident Claims Tribunal, Kelapur, District Yavatmal.

(2.) The facts giving rise to the present appeal can be summarised as under :

(3.) Heard Mr.B.P.Bhatt, learned Counsel for the appellant. He has submitted that there is only dispute in respect of multiplier applied by the Tribunal and 30% future prospects added to the income of the deceased.